Bombay High Court
Parle Agro Pvt. Ltd vs S.R. Voda India Pvt. Ltd on 16 November, 2021
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
27.carap.15.21..doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ANJALI Digitally signed
ORDINARY ORIGINAL CIVIL JURISDICTION
by ANJALI
TUSHAR TUSHAR ASWALE
Date: 2021.11.17
ASWALE 17:03:23 +0530
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION APPLICATION NO. 15 OF
2021
Parle Agro Pvt Ltd ..Applicant
Vs.
S. R. Voda India Pvt Ltd ..Respondent
Mr.Shayan Dasgupta i/b Khaitan & Co, for the Applicant.
CORAM:- B. P. COLABAWALLA,J.
DATE :- NOVEMBER 16, 2021.
P. C.:
The present Application is filed under Section 11 of the Arbitration and Conciliation Act, 1996 (for short "the Arbitration Act") for appointing a Sole Arbitrator to adjudicate the disputes and differences between the Applicant and the Respondent.
2 The learned counsel appearing on behalf of the Applicant has stated that the Respondent has been duly served as evidenced by the affidavit of service filed on record. Aswale 1/2
27.carap.15.21..doc 3 Considering that this matter is coming up for the first time, it is directed that the advocates for the Applicant shall serve a copy of the above Application along with the copy of this order on the Respondent by Hand Delivery on or before the next date and file an affidavit of service to that effect.
4 It is made clear that if the Respondent does not appear on the next occasion, despite service, this Court may proceed to pass orders in their absence.
5 Stand over to 30th November, 2021.
6 This order will be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.
( B. P. COLABAWALLA, J. ) Aswale 2/2